LAWS(CHH)-2020-2-126

RAMVILAS @ GUDDU Vs. STATE OF CHHATTISGARH

Decided On February 20, 2020
Ramvilas @ Guddu Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 18-6-2015 passed by the First Additional Sessions Judge, Surajpur in Sessions Trial No. 74 of 2013 wherein the said Court has convicted the appellant for commission of offence under Sections 376 and 506 Part II of IPC, 1860 and sentenced him to undergo RI for seven years and fine of Rs.100/- and RI for one month and fine of Rs.100/- with default stipulations. Both sentences are directed to run concurrently.

(2.) In the present case, prosecutrix is PW/1. As per version of prosecution, on the date of incident i.e., on 7-1-2013 prosecutrix was going to village Kotaya with her aunt's daughter namely Ku. Kanti Rajwade on foot. When they reached near the bridge of village Taiya, appellant came from back, caught hold her and took her to field, made her lay down and committed forceful sexual intercourse with her without her consent and against her will. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) Learned counsel for the appellant would submit as under: